MAHINDRA GUJARAT TRACTOR LIMITED Vs. NARENDRA LALLUBHAI BHATIA

JUDGEMENT

(1.) Heard learned advocate Mr.D.G. Shukla for the appellant.

(2.) This Letters Patent Appeal under Clause 15 of the Letters Patent is directed against the judgment and order dtd. 1/2/2022 by learned Single Judge, whereby learned Single Judge dismissed the Special Civil Application of the appellant herein.

(3.) The facts in the backdrop are inter alia that services of respondent No.1 workman was terminated by the appellant petitioner on the ground of misconduct on 12/7/1994. The Reference (LCV) No.904 of 1994 was filed before the Labour Court, Vadodara which was partly allowed and the first party employer was directed to reinstate the workman with continuity of service but without back wages. The punishment of withholding of three yearly increments with permanent effect came to be imposed by the Labour Court.